CHANDRA PAL SINGH Vs. STATE PUBLIC SERVICE TRIBUNAL

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner and learned standing counsel.

(2.) The petitioner has challenged the Impugned order of the U. P. Public, Service Tribunal dated 20.9.2002.

(3.) The petitioner 1 was a stenographer in the office of the Trade Tax Department, Allahabad. He was charge-sheeted vide charge-sheet dated 19.2.2000 vide Annexure-4 to the writ petition to which he gave reply vide Annexure-5 to the writ petition. Thereafter an enquiry was held. True copy, of the enquiry report: dated 22.7.2000 is Annexure-6 to the writ petition. It has been observed by the enquiry officer that the then record keeper T.B. Singh appears to be responsible for disappearance of the record relating to a particular trader M/s. M.B. Traders, The enquiry Officer has recorded a finding that there la no material to show that T. B. Singh handed over the record to the petitioner, Chandra Pal Singh.